Mahindra & Mahindra Ltd. v. DCIT

117 Taxmann.com 518High Court2020#5868 most cited

What is Mahindra & Mahindra Ltd. v. DCIT authority for?

When calculating disallowances under the third limb of Rule 8D(2), only investments that have actually yielded exempt income in the current year should be considered. If the calculated disallowance is lower than the suo motu disallowance, the suo motu disallowance should be adopted.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

Mahindra & Mahindra Ltd v DCIT · section 14A · rule 8D(2) · exempt income · disallowance · investments

Issues it is cited on

Judgments citing Mahindra & Mahindra Ltd. v. DCIT